LENINGRADE MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The respondents No. 3 and 4 that is, Shri Manosh M. Marak and Shri. Manik M. Sangma of village Bangalmura have lodged an FIR before the Officer-in-Charge, Resubelpara Police Station, North Garo Hills directed against the petitioner herein as well as some other persons named in the said FIR namely, Shri. Leningrade Marak, Shri. Tubline K. Marak, Shri. Poendro Sangma, Shri. Hemindro K. Marak, Shri. Krewingson Momin, Shri. Martosh Sangma, Shri. Mintang Marak, Shri. Prewingson Momin and Shri. Buta Marak on the allegation of attempt to murder, physical assault and mob lynching and theft of wallet containing cash and documents as well as a mobile handset.

(2.) The said FIR being received by the Officer-in-Charge, Resubelpara Police Station was registered as Resubelpara P.S Case No.18(09)2020 under Sec. 447/341/323/427/395/307/34 IPC and was entrusted to S.I C. J. Sangma to complete the investigation.

(3.) In course of the investigation and during the pendency thereof, the petitioner along with some named accused in the said FIR has approached this Court with separate application under Sec. 482 Cr.PC and a prayer to quash the criminal proceedings initiated by FIR dtd. 21/9/2020.